RAFIQUE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order passed on 3rd November, 1999, in Sessions Trial No.261/1993 by 2nd Additional Sessions Judge, Nagpur thereby convicting the appellant of the offences punishable under Sections 498 A and 306 of the Indian Penal Code and sentencing him to suffer different sentences.

(2.) Briefly stated, the facts of the case are as under :

(3.) I have heard Mr. S.M. Bhagde, learned Additional Public Prosecutor for the respondent/State. I have carefully gone through the impugned judgment and order and also the record of the case.